Section 26C in U.P. Technical University Act, 2000
26C. [ Associated Colleges. [New Section 26-A, 26-B and 26-C Inserted by U.P. Act No. 18 of 2006. Published in U.P. Gazette Extra Part I Section (ka) dated 1st June, 2006.]
(1)An associated college shall either be a Government college or a Government society college. Such college may be named by the University as associated college.(2)It shall be lawful for an associated college to make arrangements with any other associated colleges or with the University for co-operation in the field of teaching.]
